Section 24 in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012
24. Civic courts not to have jurisdiction.
- No Civic Court shall have jurisdiction to entertain any suit or proceeding in respect of any matter which the City/Urban Area Slum Redevelopment Committee or the State Slum Redevelopment Authority is empowered by or under this Act to determine and no injunction shall be granted by any court or other authority in respect of any action taken or to be taken in pursuance of any power conferred by or under this Act.
